Section 43 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
43. Maintenance of the accounts.
(1)The amount of the case collected under the Act shall be credited to Major Head "II-Union Excise Duties-Iron Ore".(2)The proceeds of the case, reduced by the cost of collection as may be determined by the Central Government shall, after due appropriation made by Parliament by law, be transferred to "Section T-Deposits and Advances-Part II - Deposits not bearing interest-(B) Reserve Funds-Iron Ore Mines Labour Welfare Fund" in the public account of the Central Government for expenditure on measures for the welfare of labour employed in the iron ore mining industry.(3)The miscellaneous receipts accruing from the investment of the accounts in the Fund and the other moneys received in connection with the measures for the welfare of labour employed in the iron ore mining industry shall be credited in the first instance to Head "XXII-Miscellaneous Special and Developmental Organization-Labour and Employment" and subsequently transferred, after due appropriation made by Parliament by law, to the Reserve Fund referred to in sub-rule (2).
